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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(5) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(5)If the directions of the inspecting officer are not complied with within the time so given, the inspecting officer may seal the temporary structure or shamiyana or tents or mandap or dismantle such structure and the costs incurred therefore shall be recovered from such defaulter.